Ankit Yadav vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Ankit Yadav vs State Of U.P. Thru. Prin. Secy. Home ... on 22 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38583
 
Court No. - 15
 
Case :- APPLICATION U/S 482 No. - 4639 of 2024
 
Applicant :- Ankit Yadav
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko And Another
 
Counsel for Applicant :- Ajeet Kumar,Kishorey Lal,Rajkumar Chaurasia
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Karunesh Singh Pawar,J.
 

Heard learned counsel for the applicant and learned A.G.A for the State and perused the record.

The present application has been filed for quashing the impugned entire criminal proceedings of Case No.54807 of 2018 arising out of Case Crime No.0324 of 2018 under Section 323, 504, 354 IPC, Police Station Bakshi Ka Talab, District Lucknow, charge-sheet no.1 dated 23.7.2018 including summoning order dated 18.9.2018 as Annexure nos.2 and 3 to the application.

After arguing some time learned counsel for the applicant submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.

Learned A.G.A. has no objection to the prayer made by learned counsel for the applicant.

On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicant appears before the trial court within two weeks from today and files bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

The application is disposed of accordingly.

Order Date :- 22.5.2024

Madhu